Report No. 250
30. State Acquisition of Lands for Union Purposes (Validation) Act, Act 23 of 1954
Category: Land Laws
Recommendation: Repeal
The Act validated the acquisition under the Land Acquisition Act, 1894 of lands by certain State Governments for the purposes of the Union and orders passed and proceedings held in connection therewith. The 1894 Act has now been repealed. The purpose of this Act has been fulfilled. Hence, it can be repealed after inserting a suitable savings clause in the repealing Act.